Section 6(3)(b) in Rajasthan Entertainments and Advertisements Tax Act, 1957

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(3)(b) in Rajasthan Entertainments and Advertisements Tax Act, 1957

(b)to pay the amount of the tax due-

(i)by a consolidated payment of such percentage of the gross sum received by the proprietor or on account of payments for admission to the entertainment and on account of the tax, as the State Government may fix, or

(ii)in accordance with returns of the payments for admission to the entertainment and on account of the tax, or

(iii)in accordance with the results recorded by any mechanical contrivance which automatically registers the number of persons admitted.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 6(3)(b) in Rajasthan Entertainments and Advertisements Tax Act, 1957